DIDDIGI BASAVARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri.Naveen Kumar.S.M., learned counsel for the petitioner, Smt.Anitha.N., learned HCGP for respondent No.1 and Smt.H.R.Renuka., learned counsel for respondents 2 & 3 have appeared in person.

(2.) The brief facts are these:

(3.) Learned counsel for the petitioner and the respondents have urged several contentions. Heard, the contentions urged on behalf of the respective parties and perused the Writ papers with utmost care.